ICICI LOMBARD G. I. CO. LTD. Vs. GITANJALI

JUDGEMENT

(1.) Heard Mr. Jayashankar Mishra, learned counsel for the appellant and Mr. L. Bhuyan, learned counsel appearing for Respondent No.1.

(2.) This appeal has been filed by the appellant-company challenging the award dtd. 6/7/2015 passed by the learned District Judge-cum- 1stMACT, Keonjhar in MAC Case No.48 of 2010.

(3.) Learned Tribunal after hearing the matter allowed the petition by directing the appellant-company to pay compensation of Rs.2,88,000.00 along with interest @6% per annum payable from the date of application till its payment.